- (1.) So far as the application for interim relief in concerned Mr. Bhagat, counsel appearing on behalf of the State of Tamil Nadu states that the State Government other than Local Bodies/Universities will continue to release w.e.f. 15.12.1985 through the Director of Information, Advertisement of the value of Rs. 10,000/- per month until the Writ Petition is heard in February 1986. In view of this statement it is not necessary to make any order on the application for interim relief for the time being. Amendment on the Writ Petition is allowed. Respondent will be at liberty to file further counter affidavit or affidavits on or before 6th January 1986. Rejoinder if any, may be filed by 15th January 1986.;